AI Structured Summary
Not yet generated for this judgment
Judgment
IA No: 1524/2022 and CP (IB) No. 242/Chd/Pb/2019
Heard. This IA is filed for recalling of the order dated 15.07.2022. It is stated by learned counsel for the petitioner who is respondent in IA No.1524/2022 that he does not want to file reply to this application and it may be allowed. Keeping in view the statement made by learned counsel for the petitioner, IA No.1524/2022 is allowed and disposed of consequently, order dated 15.07.2022 is recalled.
Reply to the main petition is already filed with the IA No.1524/2022 as Annexure A4. Registry is directed to take out the reply from the IA No.1524/2022 and place the same in the main petition file with repagination of the same by learned counsel for the respondent-corporate debtor. Rejoinder, if any, be also filed within two weeks with copy in advance to the counsel opposite. Parties are also directed to file short written submissions after exchanging the copies with each other. List on 24.01.2023.